N NITHYA Vs. SUB INSPECTOR OF POLICE

JUDGEMENT

(1.) This writ petition has been filed to direct the respondent to register F.I.R. based on the petitioner's dated 11.06.2008.

(2.) Heard the learned Counsel for the petitioner and also Mr. D.Sasikumar, learned Government Advocate, who took notice on behalf of the respondent.

(3.) Animadverting upon the inaction on the part of the police in not responding to the complaint dated 11.06.2008 lodged by the petitioner with the police, this writ petition is focused for issuing direction to the police.